ARIYERI PUTHEN PURAYIL KALLYANI Vs. S H O

JUDGEMENT

(1.) IN this Petition filed under Sec. 438 Cr.P.C. the petitioners, who are accused Nos.1 to 4 in Crime No.105/07 of Thalassery Police Station for offences punishable under Secs.176, 177, 182 and 420 read with section 35 I.P.C., seek anticipatory bail.

(2.) SINCE the 5th accused was granted anticipatory bail by this court as per order passed in B.A.No.1401/07, I see no reason why the petitioner should not be treated alike. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioners on bail for a period of one month in the event of their arrest in connection with the above case on each of them executing a bond for Rs.10,000/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction to the said officer and subject to the following conditions: